Section 416(d) in Police Regulations, Bengal , 1943
(d)When on a case coming before a Magistrate, it appears to him that the Court Inspector or Sub-Inspector should prosecute personally, he shall order him to prosecute, and the officer so ordered shall communicate the order to the Superintendent. If the Superintendent considers that the employment of the officer in the case is unnecessary, he shall refer the question for the orders of the District Magistrate.
